Supreme Court15 Jan 1992Dismissed
Union of India and another Vs M/s. J.K. Synthetics Ltd.
Supreme Court Of India · AIR 1994 SC 1541 : (1993) 199 ITR 14 : (1996) 9 SCALE 720 : (1993) 3 SCC 566 Supp
Income Tax Act, 1961 — Section 35(3), 41(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1992
846 judgments · page 42 of 43
Supreme Court15 Jan 1992Allowed
Duli Chand and others Vs Union of India and others
Supreme Court Of India · AIR 1992 SC 777 : (1992) CriLJ 858 : (1992) 1 JT 193 : (1992) LabIC 583 : (1992) 1 SCALE 39 : (1992) 2 SCC 28 : (1992) 1 UJ 466 : (1992) 2 UPLBEC 1068
Supreme Court15 Jan 1992Dismissed
U.P. Residents Employees Coop. House Building Society and Others Vs New Okhla Industrial Development Authority and Another
Supreme Court Of India · (1992) 1 JT 549 : (1993) 3 SCC 214 Supp
Supreme Court15 Jan 1992Dismissed
Saharanpur Electric Supply Co. Ltd. Ors. Vs Commissioner of Income Tax
Supreme Court Of India · (1992) 101 CTR 452 : (1992) 194 ITR 294 : (1992) 1 JT 287 : (1992) 1 SCALE 16 : (1992) 2 SCC 736 : (1992) 1 SCR 117 : (1992) 60 TAXMAN 412
Income Tax Act, 1922 — Section 10(2), 10(5)Income Tax Act, 1961 — Section 32, 34(2), 4(2), 43(1)
Supreme Court14 Jan 1992Allowed
State of U.P. Vs Ashok Kumar Srivastava
Supreme Court Of India · AIR 1992 SC 840 : (2006) 2 ALT 5 : (1992) 1 Crimes 576 : (1992) 1 JT 340 : (1992) 1 SCALE 149 : (1992) 2 SCC 86 : (1992) 1 SCR 37
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 300, 302, 34
Supreme Court14 Jan 1992Dismissed
Govt. of Andhra Pradesh Vs K. Mastan Rao
Supreme Court Of India · AIR 1994 SC 490 : (1994) 1 ARBLR 177 : (1992) 3 SCALE 261 : (1995) 4 SCC 528 Supp
Supreme Court14 Jan 1992dismissed
Indian Tube Co. P. Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (1992) 101 CTR 446 : (1992) 194 ITR 102 : (1992) 1 JT 112 : (1992) 1 SCALE 26 : (1992) 1 SCR 22 : (1992) 60 TAXMAN 399
Companies (Profits) Surtax Act, 1964 — Section 2(8)
Supreme Court14 Jan 1992Dismissed
Chandra Sen Sharma (Dead) Vs Supdt. Engineer, Hydel (Ganga) Circle, Aligarh and Others
Supreme Court Of India · (1992) 1 JT 552 : (1992) 2 SCC 622 Supp : (1992) 1 UPLBEC 633
Constitution (Forty-Second Amendment) Act, 1976 — Section 58Constitution of India, 1950 — Article 226
Supreme Court14 Jan 1992Disposed Of
Smt. Kumari Vs State of Tamil Nadu and others
Supreme Court Of India · (1992) ACJ 283 : AIR 1992 SC 2069 : (1992) 2 JT 16 : (1992) 2 OLR 493 : (1992) 102 PLR 546 : (1992) 1 SCALE 427 : (1992) 2 SCC 223 : (1992) 1 UJ 527
Constitution of India, 1950 — Article 226
Supreme Court14 Jan 1992Dismissed
State of Madhya Pradesh Vs Amar Singh
Supreme Court Of India · AIR 1994 SC 650 : (1994) CriLJ 619 : (1994) JLJ 334
Penal Code, 1860 (IPC) — Section 364
Supreme Court14 Jan 1992Disposed Of
Manohar Joshi Vs Bhaurao Ragoji Patil through legal representatives
Supreme Court Of India · AIR 1992 SC 1449 : (1992) 1 JT 184 : (1992) 1 SCALE 37 : (1992) 1 SCC 747 Supp : (1992) 1 SCC 184 : (1992) 1 SCR 31 : (1992) 1 UJ 586
Constitution of India, 1950 — Article 136Representation of the People Act, 1951 — Section 112(3), 117
Supreme Court13 Jan 1992Allowed
Managing Committee, Sayed S. High School Vs State of Orissa and others
Supreme Court Of India · AIR 1994 SC 531 : (1995) 4 SCC 546 Supp
Orissa Education Act, 1969 — Section 10A(1)
Supreme Court13 Jan 1992Allowed
Kewal Krishan and others Vs Dina Nath
Supreme Court Of India · AIR 1993 SC 881 : AIR 1992 SC 881 : (1990) 1 ITR 183 : (1992) 3 JT 606 : (1992) 2 SCC 51 : (1990) 1 SCR 243
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 12(i)
Supreme Court13 Jan 1992Allowed
State of Karnataka Vs Venkatesh and others
Supreme Court Of India · AIR 1992 SC 674 : (1992) CriLJ 707 : (1992) 1 Crimes 625 : (1992) 1 JT 99 : (1992) 1 SCALE 31 : (1992) 1 SCC 539 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 448
Supreme Court10 Jan 1992Allowed
Ram Chandra Vs State of U.P. and others
Supreme Court Of India · AIR 1994 SC 27 : (1994) RD 487 : (1995) 4 SCC 533 Supp
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Uttar Pradesh Tenancy Act, 1939 — Section 49
Supreme Court09 Jan 1992
T. Chakkalackal Vs State of Bihar and Others
Supreme Court Of India · (1992) 1 JT 106 : (1993) 4 SCC 211 Supp
Bonded Labour System Abolition Act, 1976 — Section 2, 6, 9
Supreme Court09 Jan 1992Disposed Of
Om Prakash and another Vs Jai Prakash
Supreme Court Of India · AIR 1992 SC 885 : (1992) 1 JT 81 : (1992) 2 LW 699 : (1992) 2 MLJ 38 : (1993) RD 414 : (1992) 1 SCALE 4 : (1992) 1 SCC 710 : (1992) 1 SCR 15 : (1992) 1 UJ 696
Benami Transactions (Prohibition) Act, 1988 — Section 4Constitution of India, 1950 — Article 136
Supreme Court09 Jan 1992Disposed Of
Raghbir Singh and Others Vs Gurcharan Singh and Others
Supreme Court Of India · (1992) 1 JT 110 : (1987) 3 JT 110 : (1993) 3 SCC 81 Supp
Supreme Court08 Jan 1992Allowed
Virsa Singh Vs State of Punjab and others Smt. Sarti and others Vs Union of India and others
Supreme Court Of India · AIR 1992 SC 716 : (1993) 1 SCC 645 Supp
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24
Supreme Court08 Jan 1992Allowed
Collector of Customs, Kolkata Vs M/s. M. Shashikant and Co.
Supreme Court Of India · AIR 1992 SC 696 : (1992) 38 ECC 98 : (1991) 38 ECR 481 : (1992) 57 ELT 684 : (1992) 1 JT 129 : (1992) 1 SCALE 1 : (1992) 2 SCC 306 Supp : (1992) 1 SCR 7 : (1992) 1 UJ 700